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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Gujarat - Subsection

Section 5(2) in The Bombay Pleaders Act, 1920

(2)On the application of a district Pleader holding a sanad which is available for any [* * *] [The words 'one' was deleted, by Bombay 17 of 1945, section 3 (2).] district the High Court may from time to time, by endorsement on such sanad, render the same available for any other district.